SANDEEP MEHTA,J. - (1.) The instant revision, which is delayed by 5 days, is directed against the order dated 04.05.2017 passed by learned Special Judge (Prevention of Corruption) Act Cases, Sri Ganganagar in Sessions Case No. 96/2013 arising out of FIR No. 274/2004 registered at Police Station CPS ASC, Jaipur Anti Corruption Bureau, Hanumangarh whereby, charges were framed against the present petitioner and few others for the offences under Sections 13(1)(D) and 13(2) of the Prevention of Corruption Act read with Section 120B IPC and Section 467, 468, 471 read with Section 120B IPC.
(2.) At the outset, it may be noted that revision No. 1050/2017 (Deshraj and Anr. v. State) preferred by two co-accused persons against the very same order dated 04.05.2017 passed by the learned Special Judge, which is under challenge in this revision, has been accepted by this Court. The impugned order was quashed and set aside by this Court and the matter was remanded to the learned court below for fresh consideration.
(3.) In this view of the matter, the revision petition preferred by the petitioner too deserves to be allowed. Hence, delay occasioned in filing the revision by the petitioner is suo-motu condoned. With the consent of the learned counsel for the parties, the matter is heard finally. The learned Public Prosecutor is not in a position to dispute that the case of the present petitioner is, in no manner, distinguishable from that of the co-accused Deshraj and Subhash Chandra whose revision stands allowed by this Court.;